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Judgment
8 paragraphs · 224 wordsThis matter is taken up through hybrid mode.
Heard.
The present Writ Petition has been filed with the following prayer:-
“Therefore, it is humbly prayed that this Hon’ble Court may graciously be pleased to admit this writ application, issue rule NISI for calling upon the opposite parties for show cause as to why direction will not be issued to compensate the petitioner under the provisions of Odisha Resettlement and Rehabilitation Policy, 2006 and provisions under Section 24(2) of the Right to Fair Compensation and Transparency in land Acquisition, Rehabilitation & Resettlement Act, 2013”.
In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made representation to Opposite Party No.4 vide Annexure-6 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.4 to consider the representation filed by the petitioner vide Annexure-6, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
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